SARVEPALLI RADHAKRISHNAN UNIVERSITY Vs. UNION OF INDIA

JUDGEMENT

(1.) Application for exemption from filing O.T. is allowed.

(2.) Issue notice.

(3.) In the meantime operation of the impugned order dated 29.09.2017 passed by respondent No. 2 MCI and permit the 150 students admitted as per order dated 14.08.2017 passed in SLP(C) No. 20400/2017 to continue studies shall remain stayed.